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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(1)(b) in The Asansol Municipal Corporation Act, 1990.

(b)[] [Clause (b) substituted by W.B. Act 36 of 1994.] such persons having special knowledge or experience in municipal administration as the State Government may nominate from time to time: